GUJARAT STATE LABOUR FEDERATION Vs. DEPUTY EXECUTIVE ENGINEER

JUDGEMENT

(1.) The workman through Union has filed this petition seeking following reliefs:

(2.) It is case of the petitioner herein that award of Industrial Tribunal, Vadodara dtd. 21/1/2023, in Reference (IT) No.57 of 2016, not granting regularization to the workmen is erroneous because it has failed to consider number of years of service put in by the workmen.

(3.) Brief facts, as referred in the petition, are as under: